BANK OF BARODA Vs. DISTRICT MAGISTRATE CUM COLLECTOR

JUDGEMENT

(1.) Grievance of the petitioner is that the application under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'the SARFAESI Act) was filed on 09.09.2020 and in such application the proceeding commenced in the month of September, 2020. It is submitted that considerable time has passed and proviso of Section 14 of the SARFAESI Act provides that the decision on the like nature of application to be concluded within a period of 30 days and if not so, within a further period of 60 days, however, despite that from September, 2020 though the period has lapsed, the proceedings under Section 14 of the SARFAESI Act has not been concluded.

(2.) I have heard learned counsel for the petitioner and perused the documents.

(3.) Proviso clause of Section 14 of the SARFAESI Act reads as under:-